Poonawalla Fincorp Limited vs Mitrajit Karmakar And Ors
2023 Latest Caselaw 1942 Cal/2

OD-75
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE



                                     EC/254/2019


                          POONAWALLA FINCORP LIMITED
                                      VS
                          MITRAJIT KARMAKAR AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th August, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

The Court : It is submitted on behalf of the award holder that despite

an undertaking given by the judgment debtor, the judgment debtors have failed

to file their Affidavit of Assets.

In such circumstances, let there be a warrant of arrest issued against

the judgment debtor nos. 1 and 3.

The Jurisdictional Superintendent of Police and the Officer-in-Charge of

the concerned police station are directed to ensure due execution of the warrant

of arrest and production of the judgment-debtors before this Court on or before

the returnable date.

Let this matter appear in the Monthly List of September, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.